REGENT COMPUTRONICS PVT. LTD.

YALLAPPA Appellant

V/S

LAXMIBAI Respondents

Referred Judgements :-

FOXALL V. VENABLES [REFERRED TO]
LUTCHMEEPUT SINGH V. SADAULLA NUSHYO [REFERRED TO]
LAKSHMIDHAR MISRA V. RANGALAL [LAKSHMIDHAR MISRA V. RANGALAL [REFERRED TO]
LAKSHMIDHAR MISRA V. RANGALAL [REFERRED TO]
BHOLANATH NUNDY V. MIDNAPUR ZEMINDARY CO [REFERRED TO]
VATGHESE VS. JOSE MATHEW [REFERRED TO]
GAYADHAR NAYAK AND OTHERS VS. BHAGABAN ROUT [REFERRED TO]
GOPALBHAI JIKABHAI SUVAJIYA VS. VINUBHAI NETHABHAI HIRANI [REFERRED TO]
MONOHAR DAS MOHANTA VS. CHARU CHANDRA PALAND OFHERS [REFERRED TO]
ASRABULLA VS. KIAMATULLA HAJI CHAUDHURY [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]

JUDGEMENT

(1.) Plaintiffs in O.S. No.89/2003 are before this Court in this appeal, being aggrieved by the judgement and decree dtd. 1/7/2006 passed in R.A. No.146/2005 on the file of Principal Civil Judge (Sr. Dn.), Jamakhandi (for short "the First Appellate Court"), by which the First Appellate Court while allowing the appeal filed by the defendants, set aside the judgement and decree dtd. 21/9/2005 passed in O.S. No.89/2003 on the file of Principal Civil Judge (Jr.Dn.) Jamakhandi (for short "the Trial Court") and consequently dismissed the suit.

(2.) Case of the plaintiffs is;

(3.) Defendant Nos.1 and 2 in their written statement denying the plaint averments with regard to the existence of a cart way on the line "ABC" mentioned in the plaint hand sketch, contended;

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YALLAPPA Vs. LAXMIBAI

Referred Judgements :-

JUDGEMENT

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